Section 73(2) in Rajasthan Municipalities Act, 2009
(2)(a)The State Government or any officer authorized by it in this behalf may, for the purpose of satisfying as to the correctness, legality or propriety of any proposal to lease, sell, regularize; allot or transfer any Municipal land or Government land made by or on behalf of a Municipality or Chairperson, or officer of a Municipality, call for the relevant record, and may while doing so direct that pending the examination of the matter, the proposal to lease, sell, regularize, allot, or transfer of the Municipal land or Government land shall remain in abeyance and no action in furtherance thereof shall be taken till the decision of the State Government or of the authorized officer under sub-Section (2)(b).(b)If after examination of the record and after giving to the persons interested in such proposal, a reasonable opportunity of being heard, the State Government or the officer authorized as aforesaid, is satisfied that the proposal to lease, sell, regularize, allot or transfer of the Municipal land or Government land is not in accordance with or is in contravention of the provisions of this Act, it may by order published in the Official Gazette, modify, cancel or rescind wholly or in part the proposal made for lease, sale, regularization, allotment or transfer of the Municipal land or Government land or any action or proceeding taken in pursuance thereof or may give any other direction as may be deemed proper.
